LHR OF DECD SHYAMUBHAI RAMUBHAI SURANI Vs. HEIRS AND LEGAL REPRESENTATIVES OF DECD. JAYANTILAL NATHALAL SHAH AMIT JAYANTILAL SHAH

JUDGEMENT

(1.) By way of this civil revision application, the applicants have prayed for the following reliefs:-

(2.) The matter was heard at length however, learned advocate Mr. S.P. Majumdar and learned advocate Mr. Arpit A. Kapadia, upon instructions of their respective clients, both jointly request that they do not invite a reasoned order and the impugned order may be quashed and matter may be remanded back to the Appellate Court for adjudicating the Regular Civil Appeal No.186 of 2018 afresh considering the fact that the original suit is of year 1997.

(3.) In view of the aforesaid consensus arrived at between the parties and joint request, the impugned order dtd. 11/11/2022 is hereby quashed and set aside and the matter is remanded back to the Court of learned 8th Additional District Judge, Vadodara or which ever the Court that is assigned the hearing of Regular Civil Appeal No.186 of 2018 for adjudicating the Regular Civil Appeal No.186 of 2018 deciding afresh.